Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 282] [Entire Act] State of Madhya Pradesh - Subsection Section 282(2) in The M.P. Municipal Corporation Act, 1956 (2)The person in charge of such place shall forthwith intimate to the Health Officer the number of the conveyance and proceed It) disinfect the conveyance.
